Himachal Pradesh High Court
Pawan Kumar Saini And Others vs State Of Hp And on 6 November, 2017
Bench: Sanjay Karol, Ajay Mohan Goel
CWP No. 2510 of 2017.
06.11.2017. Present: Mr. Shrawan Dogra, Advocate General, with Mr. M.A. Khan, Additional Advocate General and Mr. .
J.K. Verma, Deputy Advocate General, for the petitioners.
Learned Deputy Advocate General undertakes to remove objections raised by the Registry, if any, within a period of two weeks. Such undertaking is accepted and taken on record.
r CMP No.9363/2017.
Allowed and disposed of.
CWP No. 2510/2017.
Admit.
Issue post admission notice to the respondents, returnable within three months, on taking steps within two weeks.
CMP No.9364/2017.
Notice in the above terms. The operation of impugned judgment dated 2.6.2017, passed by the H.P. State Administrative Tribunal in O.A No. 2432 of 2017, titled as Pawan Kumar Saini and others versus State of HP and another (Annexure P-1) shall remain stayed.
Dasti copy.
(Sanjay Karol) Acting Chief Justice.
(Ajay Mohan Goel)
November 06, 2017 Judge.
(cm)
::: Downloaded on - 10/11/2017 13:36:08 :::HCHP